M.Mohan vs P.Vasudevan
2023 Latest Caselaw 3813 Mad

                                                                         C.R.P.(PD).No.2458 of 2019
                                                                         and C.M.P.No.16055 of 2019

                                   THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 05.04.2023

                                       CORAM :MR.JUSTICE N.SESHASAYEE

                                                 C.R.P.(PD).No.2458 of 2019
                                                 and C.M.P.No.16055 of 2019



                     M.Mohan                                                     ... Petitioner
                                                            Vs.

                     1.P.Vasudevan
                     2.Pichandi
                     3.Kuppu                                                     ... Respondents

                     Prayer: Petition filed under Article 227 of Constitution of India, seeking to
                     set aside the order dated 19.03.2019 passed in I.A.No.457 of 2018 in
                     O.S.No.100 of 2017 on the file of the Additional District Munsif,
                     Kancheepuram.


                                  For Petitioner           : No Appearance

                                  For R1 to R3             : Mr.G.Jeremiah

                                                          ORDER

Mr.G.Jeremiah, the learned counsel for the respondents made a statement

that O.S.No.100 of 2017, from which the present C.R.P arises was

dismissed for default on 30.01.2023 and he also circulated a copy of the

https://www.mhc.tn.gov.in/judis C.R.P.(PD).No.2458 of 2019 and C.M.P.No.16055 of 2019

judgment of the Court.

2.There is no representation for the revision petitioner. Since the suit itself

is dismissed for default, nothing remains to be considered in this C.R.P for

present.

3.This Civil Revision Petition stands closed with a liberty to the revision

petitioner to revive the C.R.P as and when the suit is restored to file.

Consequently, the connected miscellaneous petition is closed. No Costs.

05.04.2023 Anu

Index : yes / no Internet : yes / no Speaking / non speaking

Copy to:

The Additional District Munsif, Kancheepuram.

https://www.mhc.tn.gov.in/judis C.R.P.(PD).No.2458 of 2019 and C.M.P.No.16055 of 2019

https://www.mhc.tn.gov.in/judis C.R.P.(PD).No.2458 of 2019 and C.M.P.No.16055 of 2019

N.SESHASAYEE.J., Anu

C.R.P.(PD).No.2458 of 2019 and C.M.P.No.16055 of 2019

05.04.2023

https://www.mhc.tn.gov.in/judis